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SC: Mechanical Compliance of Stipulations U/Sec 63 Succession Act Does Not Prove Execution of Will - (29 Nov 2021)

FAMILY

Supreme Court has observed that mechanical compliance of stipulations under Section 63 of the Indian Succession Act, 1925, does not prove the execution of a Will. The Court has said that the evidence of meeting the requirement of the said provision must be reliable.

Tags : SUPREME COURT   EXECUTION OF WILL  

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